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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(2) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016

(2)The State Government shall seek the previous approval of the Central Government for any modification of the system approved by the Central Government under sub-rule (1).